Balakrishnan vs The Revenue Divisional Officer
2023 Latest Caselaw 5203 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                        WP(C) NO. 14173 OF 2023
PETITIONER/S:

          BALAKRISHNAN
          AGED 45 YEARS
          SON OF AYYAPPANACHARI, MANJELI BHAVAN, KIZHAKKUMPURAM,
          CHENDAMANGALAM P.O, ERNAKULAM, PIN - 683512

          BY ADV SAIJO HASSAN



RESPONDENT/S:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, FIRST FLOOR, KB JACOB ROAD,
          FORT KOCHI, PIN - 682001

    2     LOCAL LEVEL MONITORING COMMITTEE
          CHENDAMANGALAM GRAMA PANCHAYAT, REPRESENTED BY ITS
          CONVENOR, THE AGRICULTURAL OFFICER, KRISHI BAVAN,
          CHENDAMANGALAM , ERNAKULAM, PIN - 683512

    3     THE VILLAGE OFFICER
          CHENDAMANGALAM , CHENDAMANGALAM VILLAGE OFFICE, PALIYAM
          ROAD, ERNAKULAM, PIN - 683512


OTHER PRESENT:

          GP SMT.VIDYA KURIAKOSE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14173 OF 2023
                           2

                      JUDGMENT

The petitioner has approached this Court seeking

a direction to the 1st respondent to consider and pass

orders on Ext.P2 application in Form 6.

2. Heard the learned Government Pleader also.

Therefore, the writ petition is disposed of with a

direction to the 1st respondent to consider and pass

orders on Ext.P2 application in Form 6 within a period

of three months from the date of receipt of a copy of

this judgment.

Sd/-

VIJU ABRAHAM JUDGE rkc/18.04.23 WP(C) NO. 14173 OF 2023

APPENDIX OF WP(C) 14173/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 04.07.2022

Exhibit P2 TRUE COPY OF THE FORM 6 APPLICATION DATED 20.07.2022 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT UNDER SECTION 27A OF THE KERALA CONSERVATION OF THE PADDY LAND AND WET LAND ACT, 2008